R.KRISHNAMURTHY Vs. MUTHAMIZH MUDHALVAN

JUDGEMENT

(1.) Heard learned Senior Counsel appearing for the petitioners and the learned Senior Counsel appearing for the respondent.

(2.) The respondent has instituted a private complaint under Section 500 IPC against the petitioners herein. The case against them ended in conviction and sentence on 05.09.2019 in C.C.No.273/2006 on the file of the Judicial Magistrate No.I, Krishnagiri and questioning the same, the petitioners had filed Crl.A.No.45 of 2019 before the District Sessions Judge, Krishnagiri and vide order dated 20.12.2019, the Appellate Court had suspended the sentence on condition that the petitioners should execute a bond for a sum of Rs.10,000/- with two sureties each for a like sum to the satisfaction of the Judicial Magistrate, I Krishnagiri on 1 st working day of every month at 10.30 am until disposal of the appeal. Aggrieved by the said condition, these Criminal Original Petitions have been filed.

(3.) The learned counsel appearing for the respondent / complainant submitted that these are usual conditions that are imposed by the Appellate Court while suspending the sentence imposed by the Trial Court and that he called upon this Court to dismiss the Original Petition as lacking in merits.